(3)[ The provisions of this Act and the rules made thereunder in so far as they relate to the recovery of duties chargeable on instruments under section 3 shall, so far as may be, apply to the recovery of duties chargeable on a counterpart, duplicate or copy of an instrument under sub-section (1)] [Substituted Section (3) of Section 7 was inserted by Gujarat 5 of 1987 Section 2.].
